RANJIT KUMAR PEGU Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Talukdar, learned Counsel and Mr. P.P. Dutta, learned Counsel appearing for the petitioner. Also heard Mr. D.K. Sarmah, learned Additional Senior Government Advocate, Assam, appearing for the respondent Nos.1,2,3,& 5, and Ms. P. Sarma, learned Counsel appearing on behalf of Mr. T.J. Mahanta, learned Senior Advocate, Standing Counsel, APSC, appearing for the respondent No.4.

(2.) By way of this writ petition, the petitioner is challenging the advertisement dtd. 25/8/2023 published in the English Daily, namely, Assam Tribune, issued by the Assam Public Service Commission, for recruitment to the post of Director of Economics and Statistics under the Transformation and Development Department, Government of Assam as per The Assam Economic and Statistical Service (Amendment) Rules, 1995 (hereinafter referred to as the "impugned amended Rules").

(3.) The brief facts of the case are that pursuant to an advertisement, the petitioner applied for the post of Statistical Officer under the Transformation and Development Department in Assam Economic and Statistical Service. Thereafter, the petitioner was called for interview and accordingly, he appeared and after the selection process being duly completed, he was appointed to the post of Statistical Officer in the year 1992. Thereafter, the petitioner was promoted to the post of Research Officer and later on again promoted to the post of Senior Research Officer. Thereafter, the petitioner's service was regularized as Senior Research Officer. Later on, the petitioner was promoted to the next higher rank of Joint Director of Economics and Statistic which was regularized by order dtd. 17/6/2019.